OPPO MOBILES INDIA PRIVATE LIMITED Vs. M/S. SAMAIRA ONLINE ENTERPRISES CENTRAL WAREHOUSING CORPORATION, VIRUGAMBAKKAM, CHENNAI 600092

JUDGEMENT

(1.) This Civil Suit is filed, seeking a Judgment and Decree, for the following reliefs:-

(2.) The case of the Plaintiff is as follows:-

(3.) Though the Defendant had been duly served on 6.10.2017, no written statement has been filed within time and there was no representation for the Defendant on 16.02.2018. Hence, the Defendant was set exparte by order dated 16.02.2018 and the matter was ordered to be posted under the caption 'Undefended Board' on 23.02.2018. Even on 23.02.2018, there was no representation for the Defendant and no written statement has been filed by the Defendant. Hence, recording of exparte evidence was ordered.